Gujarat High Court
Orient Construction Co vs Union Of India Thro' Executiveengineer ... on 19 June, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/FA/669/2002 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
FIRST APPEAL NO. 669 of 2002
With
FIRST APPEAL NO. 668 of 2002
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ORIENT CONSTRUCTION CO.....Appellant
Versus
UNION OF INDIA THRO' EXECUTIVEENGINEER (CIVIL) &
1....Defendants
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Appearance:
MR KUNAL P VAISHNAV, ADVOCATE for the Appellant No. 1
DS AFF.NOT FILED (R) for the Defendant No. 2
MS PJ DAVAWALA, ADVOCATE for the Defendant No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 19/06/2014
COMMON ORAL ORDER
Shri Kunal P.Vaishnav, learned counsel appearing for the appellant submitted that the instructions have not been received since long and it appears that the lack of interest is the cause for non sending of instructions, besides respondent no.2 has remain unserved, despite efforts. In this view of the matter, he is submitting that the Court may pass appropriate order. In case, if the Court is inclined to dismiss the matters for want of prosecution, then liberty be reserved to revive in case of difficulty. Ms. Davawala has no objection.
Orders accordingly. Both the appeals are dismissed for want of prosecution. However, liberty to revive in case of difficulty.
(S.R.BRAHMBHATT, J.) Pankaj Page 1 of 1